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[Cites 0, Cited by 0] [Section 198(1)] [Section 198] [Entire Act]

State of Madhya Pradesh - Subsection

Section 198(1)(a) in Criminal Courts - Rules and Orders

(a)A statement, oral or written, made by a person not examined as a witness is inadmissible to prove the truth of the facts stated, unless the statement is covered by Section 32 or 33 of the Evidence Act.